PRITAM DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CRA 510 of 2017 is an appeal against the judgment and order of conviction and sentence dtd. 9/8/2017 and 10/8/2017 passed by the learned Additional Sessions Judge, 2nd Court at Malda in Sessions Case No.202 of 2014 corresponding to Sessions Trial No.23 of 2014 thereby convicting the accused under Sec. 417/354/506 of the Indian Penal Code and sentencing him to suffer simple imprisonment of one year and to pay fine of Rs.1,50,000.00 in default, to suffer simple imprisonment of three months further for the offence punishable under Sec. 417 of the Indian Penal Code, simple imprisonment of two years and to pay a fine of Rs.2,50,000.00, in default, to suffer simple imprisonment of six months for the offence punishable under Sec. 354 of the Indian Penal Code and the simple imprisonment for one year and to pay a fine of Rs.1,00,000.00, in default, to suffer simple imprisonment of one month further for offence punishable under Sec. 506 of the Indian Penal Code.

(2.) The appellant faced trial under the charge of Sec. 417/376/506 of the Indian Penal Code. In order to prove the charge, prosecution examined ten witnesses. The learned trial judge on appreciation of evidence held the appellant convicted under Sec. 417/376/506 of the Indian Penal Code assigning the following reasons:-

(3.) The written complaint submitted by the de facto complainant contains the following facts:-